High Courts22 Apr 2016Disposed Off
Abdul Azim Vs Ammra Firdos
Bombay High Court · (2016) ALLMRCri 3620 : (2017) 1 BomCR(Cri) 127
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 50 of 90
High Courts22 Apr 2016Disposed Off
Shriniwas Vs State of Maharashtra
Bombay High Court · (2016) 4 AIRBomR 330 : (2017) 2 ALLMR 328 : (2016) LIC 3141 : (2017) 3 MhLJ 745
Maharashtra Civil Services (General Conditions of Services) Rules, 1981 - Rule 38(2)
High Courts22 Apr 2016Disposed Off
Pan India Motors Pvt. Ltd. Vs Asset Reconstruction Company (India) Ltd. and Others
Bombay High Court · (2016) 135 SCL 357
Constitution of India, 1950 - Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 17, 18
High Courts22 Apr 2016Disposed Off
Ramchandra Vs State of Maharashtra, through Police Station Officer, Salekasa
Bombay High Court · (2016) ALLMRCri 2607
Criminal Procedure Code, 1973 (CrPC) - Section 311
High Courts22 Apr 2016Allowed
Anand Vs State of Maharashtra, through Govt. Pleader, High Court, Nagpur Bench & Others
Bombay High Court · (2016) ALLMRCri 2589 : (2017) 1 BomCR(Cri) 185
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts22 Apr 2016Dismissed
State of Maharashtra Vs Haribhau & Others
Bombay High Court · (2016) ALLMRCri 2608
Penal Code, 1860 (IPC) - Section 307, 34
High Courts22 Apr 2016Allowed
Edwin Britto Vs The State of Maharashtra
Bombay High Court · (2016) 4 AIRBomR 651
High Courts22 Apr 2016Allowed
Mr. Shivaji Dagadu Mahangade Vs Aba Gopala Shinde
Bombay High Court · (2016) AIR(Bombay) 213 : (2016) 4 AIRBomR 493
High Courts22 Apr 2016Dismissed
Yesumithra Sabanna Vs Chief Manager, Nitin Arun Nivsarkar
Bombay High Court · (2016) 3 CLR 77
Criminal Procedure Code, 1973 (CrPC) - Section 195Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28, 33(4), 44
High Courts22 Apr 2016Disposed Off
Phulora Printers Vs Ankush Sitaram Sawant
Bombay High Court · (2016) 2 CLR 444 : (2016) 150 FLR 249 : (2016) LabLR 903 : (2016) 3 LLJ 490
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)
High Courts22 Apr 2016Allowed
M/s. Shilpa Re-Rollers Pvt. Ltd. Vs Employees State Insurance Corporation
Bombay High Court · (2016) 4 AIRBomR 159 : (2017) 1 ALLMR 776 : (2016) 6 BCR 472 : (2016) 150 FLR 430 : (2016) LabLR 789 : (2016) 2 LLJ 677 : (2016) 3 LLN 586 : (2016) 5 MhLJ 704
Employees State Insurance Act, 1948 — Section 45-A, 77(1-A), 82
High Courts22 Apr 2016Allowed
Firoza Fazal Shaikh Vs The State of Maharashtra, At the instance of Begumpura Police Station, Dist. Aurangabad.
Bombay High Court · (2016) 2 AIRBomRCri 304 : (2016) ALLMRCri 2172 : (2016) 3 BomCR(Cri) 128 : (2017) MCR 206 : (2016) 5 MhLJCrl 333
Criminal Procedure Code, 1973 (CrPC) — Section 329
High Courts21 Apr 2016Dismissed
The State of Maharashtra Vs Radhabai Sadashiv Gunjal
Bombay High Court · (2017) ALLMRCri 857
Criminal Procedure Code, 1973 (CrPC) - Section 155, Section 378Treasure Trove Act, 1878 - Section 20, Section 20, Section 21, Section 4
High Courts21 Apr 2016Dismissed
Bakaram Rama Gavit Vs Rajendra Magan Sonar
Bombay High Court · (2017) 1 AIRBomR 121 : (2017) 2 ALLMR 182
Bombay Tenancy and Agricultural Lands Act, 1948 - Section 32-O
High Courts21 Apr 2016Dismissed
Parshwanath Infra Tech Pvt. Ltd. Vs Maharashtra Industrial Development Corporation
Bombay High Court · (2016) 5 BCR 143
Constitution of India, 1950 — Article 226Maharashtra Industrial Development Act, 1961 — Section 14 & 39
High Courts21 Apr 2016Dismissed
The State of Maharashtra, Through P.S.O. Umarkhed - Appellant @HASH Rajeshwar S/o. Govindrao Sangewar, Aged about 43 years, R/o. Nanded, Datta Nagar, Nanded
Bombay High Court · (2016) ALLMRCri 4836
Penal Code, 1860 (IPC) - Section 323, Section 498A
High Courts21 Apr 2016Disposed Off
XYZ Films LLC Vs UTV Motion Pictures/UTV Software Communications Ltd.
Bombay High Court · (2016) 3 MIPR 59 : (2016) 67 PTC 81 : (2017) 1 RAJ 203
Copyright Act, 1957 - Section 19, 30A, 61
High Courts20 Apr 2016Partly Allowed
Khadi Gramodyog Emporium Gandhi Sagar, Nagpur, by its Secretary and Manager Vs Deputy Regional Director Incharge, Employees State Insurance Corporation, ESIC Bhavan, Ganeshpeth, Nagpur.
Bombay High Court · (2016) 3 ALLMR 846 : (2016) 2 CLR 664 : (2016) 149 FLR 997 : (2016) LabLR 659 : (2016) 2 LLJ 746 : (2016) 4 MhLJ 631
Employees State Insurance Act, 1948 — Section 2(22)
High Courts20 Apr 2016Dismissed
Amaya Infrastructure P. LTD. Vs Income-Tax and Others
Bombay High Court · (2016) 288 CurTR 340 : (2016) 383 ITR 498
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts20 Apr 2016Allowed
Jaddasingh Antarlal Nat Vs State of Maharashtra and Others
Bombay High Court · (2016) 2 AIRBomRCri 368 : (2016) ALLMRCri 4878
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 380, 457, 511